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Nayak Infrastructure Pvt. Ltd vs North East Frontier Railway And Anr
2025 Latest Caselaw 7876 Gua

Citation : 2025 Latest Caselaw 7876 Gua
Judgement Date : 17 October, 2025

Gauhati High Court

Nayak Infrastructure Pvt. Ltd vs North East Frontier Railway And Anr on 17 October, 2025

Author: Soumitra Saikia
Bench: Soumitra Saikia
                                                                       Page No.# 1/5

GAHC010136292020




                                                                undefined

                           THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Arb.P./32/2020

           NAYAK INFRASTRUCTURE PVT. LTD.
           A COMPANY REGISTERED UNDER THE COMPANIES ACT, 1956 AND
           HAVING ITS REGISTERED OFFICE AT SWARUPNANDA ROAD, LUMDING-
           782447, P.O. LUMDING, DIST. NAGAON AND ITS PRINCIPAL OFFICE AT 2ND
           FLOOR, KAMAKHYA COMMERCIAL, C.K. ROAD, PAN BAZAR, GUWAHATI-
           781001 AND IS REPRESENTED BY ITS LIQUIDATOR, SUDHA SARMA, W/O
           SHANTANU KUMAR SARMA, RESIDENT OF SUDHA AND ASSOCIATES, 185,
           MRD ROAD, NEAR SBI BAMUNIMAIDAM, GUWAHATI-781021.


           VERSUS

           NORTH EAST FRONTIER RAILWAY AND ANR.
           (CONSTRUCTION ORGANISATION) REP. BY THE GENERAL
           MANAGER/CONSTRUCTION, MALIGAON, GUWAHATI-781011, KAMRUP
           (M), ASSAM.

           2:CHIEF ENGINEER/CONSTRUCTION-2

           NORTH EAST FRONTIER RAILWAY (CONSTRUCTION ORGANISATION)
           REP. BY THE GENERAL MANAGER/CONSTRUCTION
           MALIGAON
           GUWAHATI-781011
           KAMRUP (M)
           ASSAM

Advocate for the Petitioner : MR G N SAHEWALLA, MR. U K NAIR,MR. U K NAIR,MR S
DAS,MR R SINGHA,MR D SENAPATI,MR. M SAHEWALLA,MR H K SARMA

Advocate for the Respondent : SC, RAILWAY, MR. B K DAS
                                                     Page No.# 2/5


Linked Case : Arb.P./38/2020

NAYAK INFRASTRUCTURE PVT. LTD.
A COMPANY REGISTERED UNDER THE COMPANIES ACT
1956 AND HAVING ITS REGISTERED OFFICE AT SWARUPNANDA ROAD
LUMDING- 782447
P.O. LUMDING
DIST.- NAGAON AND ITS PRINCIPAL OFFICE AT 2ND FLOOR
KAMAKHYA COMMERCIAL
C.K.ROAD
PAN BAZAR
GUWAHATI-781001 AND IS REPRESENTED BY ITS LIQUIDATOR
SUDHA SARMA
W/O SHANTANU KUMAR SARMA
RESIDENT OF SUDHA AND ASSOCIATES
185
MRD ROAD
NEAR SBI BAMUNIMAIDAM
GUWAHATI-781021.

VERSUS

NORTH EAST FRONTIER RAILWAY AND ANR.
(CONSTRUCTION ORGANISATION) REP. BY THE GENERAL
MANAGER/CONSTRUCTION
 MALIGAON
 GHY-11
 KAMRUP (M)
 ASSAM

2:CHIEF ENGINEER/CONSTRUCTION-2
NORTH EAST FRONTIER RAILWAY (CONSTRUCTION ORGANISATION) REP.
BY THE GENERAL MANAGER/CONSTRUCTION
 MALIGAON
 GHY-11
 KAMRUP (M)
ASSAM
 ------------
Advocate for : MR G N SAHEWALLA
Advocate for : SC
 RAILWAY appearing for NORTH EAST FRONTIER RAILWAY AND ANR.


Linked Case : Arb.P./33/2020

NAYAK INFRASTRUCTURE PVT. LTD.
A COMPANY REGISTERED UNDER THE COMPANIES ACT
                                                     Page No.# 3/5

1956 AND HAVING ITS REGISTERED OFFICE AT SWARUPNANDA ROAD
LUMDING-782447
PO-LUMDING
DISTRICT-NAGAON AND ITS PRINCIPAL OFFICE AT 2ND FLOOR
KAMAKHYA COMMERCIAL
C.K. ROAD
PAN BAZAR
GUWAHATI-781001 AND IS REPRESENTED BY ITS LIQUIDATOR
SUDHA SARMA
W/O SHANTANU KUMAR SARMA
RESIDENT OF SUDHA AND ASSOCIATES
185
MRD ROAD
NEAR SBI BAMUNIMAIDAM
GUWAHATI-781021.

VERSUS

NORTH EAST FRONTIER RAILWAY AND ANR.
(CONSTRUCTION ORGANISATION) REP. BY THE GENERAL
MANAGER/CONSTRUCTION
 MALIGAON
 GHY-11
 KAMRUP (M)
 ASSAM

2:CHIEF ENGINEER/CONSTRUCTION-2
NORTH EAST FRONTIER RAILWAY (CONSTRUCTION ORGANISATION) REP.
BY THE GENERAL MANAGER/CONSTRUCTION
 MALIGAON
 GHY-11
 KAMRUP (M)
ASSAM
 ------------
Advocate for : MR G N SAHEWALLA
Advocate for : SC
 RAILWAY appearing for NORTH EAST FRONTIER RAILWAY AND ANR.



Linked Case : Arb.P./40/2020

NAYAK INFRASTRUCTURE PVT LTD
A COMPANY REGISTERED UNDER THE COMPANIES ACT
1956 AND HAVING ITS REGISTERED OFFICE AT SWARUPNANDA ROAD
LUMDING-782447
P.O. LUMDING
DIST. NAGAON AND ITS PRINCIPAL OFFICE AT 2ND FLOOR
                                                                       Page No.# 4/5

           KAMAKHYA COMMERCIAL
           C.K. ROAD
           PAN BAZAR
           GUWAHATI-781001 AND IS REPRESENTED BY ITS LIQUIDATOR
           SUDHA SARMA
           W/O SHANTANU KUMAR SARMA
           RESIDENT OF SUDHA AND ASSOCIATES
           185
           MRD ROAD
           NEAR SBI BAMUNIMAIDAM
           GUWAHATI-781021.

           VERSUS

          NORTH EAST FRONTIER RAILWAY (CONS ORGANISATION) AND ANR
          REP. BY THE GENERAL MANAGER/CONSTRUCTION
          MALIGAON
          GUWAHATI-781011
          KAMRUP (M)
          ASSAM.

          2:CHIEF ENGINEER/CONSTRUCTION-2

          NORTH EAST FRONTIER RAILWAY (CONSTRUCTION ORGANISATION ) REP.
          BY THE GENERAL MANAGER/CONSTRUCTION
          MALIGAON
          GUWAHATI-781011
          KAMRUP (M)
          ASSAM.
          ------------
          Advocate for : MR G N SAHEWALLA
          Advocate for : SC
          RAILWAY appearing for NORTH EAST FRONTIER RAILWAY (CONS
          ORGANISATION) AND ANR



                                 BEFORE
                  HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

17.10.2025

Heard Mr. A. Lal, learned counsel for the petitioners. Also heard Dr. BN Gogoi, Page No.# 5/5

learned Standing Counsel, NF Railway.

This Court upon hearing the learned counsel for the parties had proceeded to

appoint a prospective Arbitrator to resolve the disputes arising by and between

the parties in connection with different Contract Works executed on different

dates by and between the petitioner and the respondents. Subsequently, this

Court upon examining the provisions of the Insolvency and Bankruptcy Code,

2016 read with the judgments rendered in OMP(Comm) 397/2016 on

11.12.2017 in Power Grid Corporation of India Ltd. vs. Jyoti Structures Ltd. and

Innoventive Industries Limtied vs. ICICI Bank and Another reported in (2018) 1

SCC 407 considers that these matter will require further hearing to determine

whether arbitration would be permissible after the Company has been directed

to be liquidated by the orders passed by the NCLT, Guwahati.

Accordingly, this Court directs these matters to be listed again on 27.10.2025 for

further hearing on this aspect.

Further orders in these matters will be passed upon hearing the learned counsel

for the parties.

JUDGE

Comparing Assistant

 
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